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Bombay HC: Payments to Consulting Doctors on Probation Are Not Salary; TDS Applies U/S 194J - (19 Sep 2025)

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Bombay High Court held that payments to consultant doctors are not salary, so TDS applies under Section 194J, not Section 192. Justices Colabawalla and Pooniwalla stated there is no employer-employee relationship, and payments fall under Section 194J of the Income Tax Act.

Tags : DOCTORS   PROBATION   SALARY   TDS  

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